SANTOSH KUMAR MISHRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Santosh Kumar Misra, the petitioner appearing in person. I have also heard Mr. M.K. Goswami, learned Addl. P.P. Assam appearing for the State of Assam i.e. the respondent No 1. Mr. S.S. Sarma, learned Sr. counsel assisted by Mr. B.J. Mukherjee, learned counsel has appeared for the respondent No. 2.

(2.) This criminal petition has been filed under Section 397 read with Section 401 of the Cr.P.C. with a prayer to quash the order dated 29.09.2016 passed in connection with G.R. Case No. 2568/2011 whereby, the learned Judicial Magistrate 1st Class, Kamrup (M) at Guwahati had framed charge against the petitioner under Section 498A of the IPC.

(3.) The petitioner has declined the offer made by this court to appoint a legal-aid-counsel so as to present his case. Therefore, he has been heard in-person.